P. Dharma Rao, vs Perla Murali Rao,
2024 Latest Caselaw 9488 AP

Andhra Pradesh High Court - Amravati

P. Dharma Rao, vs Perla Murali Rao, on 19 October, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE NO.: S.A.No.638 of 2024
                             PROCEEDING SHEET

S.                                                                        OFFICE
        Date                              ORDER
No                                                                         NOTE

01   19.10.2024

SRS,J I.A.No.1 of 2024

Dispensed with for the present.

___________ SRS, J S.A.No.638 of 2024 Heard.

Admit.

The following substantial questions of law arise for consideration:

1) Whether the first appellate Court is right in holding the burden of passing of consideration on admitted promissory note is on the plaintiff and the same is contrary to the judgment of the Hon'ble Apex Court in Bharat Barrel and Drum Manufacturing Company Vs. Amin Chand Pyarelal [(1999) 3 SCC 35]?

2) Whether the appellate Court properly appreciated Ex.B1?

___________ SRS, J PVD